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Page No.# 1/3 vs Md. Abdul Samad
2023 Latest Caselaw 1095 Gua

Citation : 2023 Latest Caselaw 1095 Gua
Judgement Date : 20 March, 2023

Gauhati High Court
Page No.# 1/3 vs Md. Abdul Samad on 20 March, 2023
                                                         Page No.# 1/3

GAHC010116312015




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)



          : I.A.(Civil)/1808/2022
         ANOWARA BEGUM AND 6 ORS.
         W/O- NOOR ISLAM
          R/O- NALGAL DHOWA
          MOUZA- SAIDARIA
          P.S. RUPAHIHAT
          DIST. NAGAON
         ASSAM
         2: MUSTT. MAZIDA BEGUM @ MOJIDA KHATUN
         W/O- MD. ISMAIL, R/O- NO. 8 UDALI
         THANA- LANKA, DIST. NAGAON
         ASSAM

         3: MUSTT. MONOWARA BEGUM @ MONOWARA
         W/O- LATE SAMSUDDIN, R/O- KANDHULIMARI
         MOUZA- ALITANGANI
         DIST. NAGAON
         ASSAM

         4: MUSTT. SAHIDA BEGUM
         W/O- MAINUL HAQUE
         R/O- TELIAPATHAR
         MOUZA AND P.S. JURIA
         DIST. NAGAON
         ASSAM

         5: MD. HEDAYAT ULLAH
         S/O- LATE ABDUL RASHID
         R/O- VILL.- KANDHULIMARI
         MOUZA- ALITANGANI
         DIST. NAGAON
         ASSAM

          6: ABDUL RAFIQUE
                                                                      Page No.# 2/3

           S/O- MD. SAMSUDDIN
           R/O- VILL.- KANDHULIMARI
           MOUZA- ALITANGANI
           DIST. NAGAON
           ASSAM

           7: ABDUL MANNAF @ A. MANNAN
           S/O- MD. SAMSUDDIN
           R/O- VILL.- KANDHULIMARI
           MOUZA- ALITANGANI
           DIST. NAGAON
           ASSAM
           VERSUS

           MD. ABDUL SAMAD
           S/O- LATE HAJI SHAIKH IMAN ALI MANDAL @ HAJI MD. IMAN ALI @ IMAN
           ALI HAJI
           R/O- KANDHULIMARI
           MOUZA- ALLITANGANI
           DIST. NAGAON
           ASSAM

           ------------
           Advocate for : MR H DAS
           Advocate for : appearing for MD. ABDUL SAMAD

                             Linked Case : Review Petition....2022
           IA(C) 1943/2016
           RSA 161/2002
           ANOWARA BEGUM AND 6 ORS.

            VERSUS

           ABDUL SAMAD E
------------
Advocate for : MR H DAS
Advocate for : appearing for ABDUL SAMAD E

                                 BEFORE
                HONOURABLE MR. JUSTICE ARUN DEV CHOUDHURY

                                        ORDER

Date : 20.3.2023

Heard Mr. H. Das, learned counsel for the applicants.

Page No.# 3/3

This is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 387 days in preferring the connected Review Petition against the Judgment and order dated 25.2.2019 passed in IA(C) No.1943/2016 arising out of RSA No 161/2002.

Issue notice returnable after four weeks.

As Mr. M. Kalita, learned counsel for the respondent accepts notice on behalf of sole respondent, no formal notice need be issued.

In the meantime, Mr. Kalita may file objection in delay condonation petition.

List after four weeks.

JUDGE

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